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[Cites 0, Cited by 0] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(3) in The Indo-Tibetan Border Police Force Act, 1992

(3)The confirming officer to whom the case is reported under sub-section (2) may, if he does not confirm the finding, take steps to have the accused person claiming to be entitled to possession thereof, or otherwise of any he was charged.